V. RADHIKA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner herein has filed this Writ Petitions seeking for issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the impugned order issued by the 1st respondent in Na.Ka. No. 22/2018/Kanimam-2 dated 28.07.2018 and to quash the same and consequently direct the 1st respondent to grant renewal of registration of Brick Chamber/Kiln viz., M/s. Revathi Brick Works located in S. No. 158/4B and 159/4 Sithukadu Village, Poonamallee Taluk, Thiruvallur District having registration No. 95/2006.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel for the respondents 1 and 2 and the private respondents 3 and 4 are represented by the counsel.

(3.) The petitioner herein is the wife of one Veeran who died on 20.04.2012. During his lifetime, he was running a Brick Chambers/Kiln in the name and style of "M/s. Revathi Brick Works " in S. No. 158/4B and 159/4 Sithukadu Village, Poonamallee Taluk, Thiruvallur District. After the death of Veeran, the wife and mother of deceased Veeran namely the petitioner Radhika and the fourth respondent Saroja has entered into an agreement regarding the property left by Late. Veeran and registered a release deed dated 28.11.2013. As per the release deed, the petitioner herein has succeeded the property in S. No. 158/4B and 159/4. Thus, the land in which the Brick Kiln running in the name of the petitioner.